- (1.) On behalf of the investors, it has been pointed out that they have been waiting for their money for the last 14 years. It is submitted that the Court may take steps at the earliest to sell the properties and distribute the sale proceeds to the investors without further delay.
(2.) On behalf of some of the intending purchasers who would like to participate in the auction, it was submitted that they did not get sufficient time to verify the particulars of the properties from the case records as well as from the Committee. Post on 04.07.2018 at 2:00 PM. All those who intend to participate in the auction may deposit an amount of Rs. 721,00,00,000/- (Rupees Seven Hundred and Twenty One Crores) before the Registry of this Court on or before 03.07.2018. We make it clear that there shall be no further extension of time on any count. M/s. Hawk Capital, which has furnished the Bank Guarantee is free to take the same back; but it shall deposit the amount of Rs. 721,00,00,000/- (Rupees Seven Hundred and Twenty One Crores) before the Registry of the Court on or before 03.07.2018. We direct the Committee to publish the contents of this Order also in leading newspapers making it clear that the auction will be held in Court on 04.07.2018 at 2:00 PM.;